Gujarat High Court
Hakimbhai Manjibhai Bhuriya Thro ... vs State Of Gujarat on 16 May, 2019
Author: V. P. Patel
Bench: V.P. Patel
R/SCR.A/5750/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 5750 of 2019
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HAKIMBHAI MANJIBHAI BHURIYA THRO KAMLESHBHAI MANJIBHAI
BHURIYA
Versus
STATE OF GUJARAT
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Appearance:
MS.AKSHITABA SOLANKI(6782) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MR H K PATEL, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE V.P. PATEL
Date : 16/05/2019
ORAL ORDER
1. Rule. Learned APP Mr. H.K. Patel waives service of Rule on behalf of respondent-State.
2. The applicant-convict has filed this application seeking parole leave in connection with the conviction order dated 01.09.2018 passed in Sessions Case No.120 of 2017 by 6th (Ad-hoc) Additional Sessions Judge, Limkheda for the offence punishable under Sections 376, 323, 324 and 427 of the Indian Penal Code, on the ground of attending marriage ceremony of his son.
3. Heard learned advocate for the applicant and learned APP Mr.H.K.Patel, for the respondent -State.
4. Considering the contents of the application, documents produced on record, arguments made by Page 1 of 2 Downloaded on : Tue Jul 02 23:44:59 IST 2019 R/SCR.A/5750/2019 ORDER learned advocate for the applicant and learned APP for the respondent-State and facts and circumstances of the case, in the interest of justice this application is required to be partly allowed and accordingly allowed.
5. The applicant-convict is ordered to be enlarged on parole leave for a period of Ten Days from the date of his actual release on his furnishing a bail bond of Rs.15,000/- to the satisfaction of the jail authority and local surety of the like amount on usual terms and conditions. The applicant shall surrender to the jail authority on expiry of the parole leave. Rule is made absolute to the aforesaid extent.
Direct service is permitted.
(V. P. PATEL,J) BDSONGARA Page 2 of 2 Downloaded on : Tue Jul 02 23:44:59 IST 2019